Section 55(1) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(1)No tariff determined by the Commission may be amended more frequently than once in any financial year except that tariff rates shall be adjusted in accordance with Fuel Cost Adjustment Formula incorporated in the tariff order or in any other order of the Commission. Till otherwise notified by the Commission Fuel Cost Adjustment Formula shall be as per Appendix 7.
